Delhi High Court
Union Of India vs Binod Engineering & Mechanical ... on 6 July, 2009
Author: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: July 02, 2009
Date of Order: July 06, 2009
+ EA Nos. 471-72 of 2008 in Ex.P.No.231/2006
% 06.07.2009
Union of India ...Decree Holder
Through: Mr. J.M. Kalra, Advocate
Versus
Binod Engineering & Mechanical Works ...Judgment Debtor
Through: Mr. Chetan Sharma, Sr. Adv. with Mr. D. Moitra, Advocates
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
ORDER
EA Nos. 471-72 of 2008
1. The decree holder had filed this execution petition with a prayer that
the execution be transferred to High Court of Calcutta since to the knowledge
of decree holder, Judgment Debtor firm and its partners do not have any
property within the local limits of Delhi Court. The JD were working for gain in
Kolkata and have been residing in Kolkata.
2. Notice of this execution petition was served upon the JD and JD put
appearance in this execution on 12th January 2007, 1st February 2007 and 17th
April 2007. Thereafter vide order dated 17th April 2007, the decree was
transferred to Calcutta High Court. On another application made by decree
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holder, the order was reiterated and Registry was directed to issue fresh
transfer certificate transferring the decree for execution to Calcutta High
Court.
3. Now JD has moved above two applications raising objections under
Order 21 Rule 26 and under Section 47 of CPC. Order 21 Rule 26 and Sections
47 CPC read as under:
"Order 21 Rule 26. When Court may stay
execution.-(1) The Court to which a decree has
been sent for execution shall, upon sufficient cause
being shown, stay the execution of such decree for
a reasonable time, to enable the judgment-debtor
to apply to the Court by which the decree was
passed, or to any Court having appellate
jurisdiction in respect of the decree or the
execution thereof, for an order to stay execution, or
any other order relating to the decree or execution
which might have been made by such Court of first
instance or Appellate Court if execution had been
issued thereby, or if application for execution had
been made thereto."
Xxx
"Section 47. Questions to be determined
by the Court executing decree.- (1) All
questions arising between the parties to the suit in
which the decree was passed, or their
representative, and relating to the execution,
discharge or satisfaction of the decree, shall be
determined by the Court executing the decree
and not by a separate suit.
(3) Where a question arises as to whether any
Ex.P.231/2006 UOI v. Binod Eng. & Mechanical Works Page 2 Of 3
person is or is not the representative of a party ,
such question shall, for the purposes of this section,
be determined by the Court."
4. It is obvious that objections can be decided only by the Court executing
the decree and not by another court. Order 21 Rule 26 makes it clear that
court to which a decree has been sent for execution only, upon sufficient
cause being shown, stay the execution of such decree for a reasonable time.
Since this Court had sent this decree to Calcutta Court for execution and is no
longer ceased with the execution of this decree, this Court became functuous
officio and cannot entertain an application either under Section 47 of CPC or
under Order 21 Rule 26 of CPC.
5. Keeping in view the above facts, both the applications are hereby
dismissed having been filed before the Court not having jurisdiction.
However, applicant would be at liberty to appropriate applications before the
Calcutta Court, where the execution stands transferred.
6. With above order, both the applications stand disposed of.
July 06, 2009 SHIV NARAYAN DHINGRA J.
rd
Ex.P.231/2006 UOI v. Binod Eng. & Mechanical Works Page 3 Of 3
